CHHATTISGARH UNDERGROUND PIPELINES (ACQUISITION OF RIGHT OF USER IN LAND) ACT, 2004

Received the assent of the Governor on the 2nd April, 2004; assent first published in the Chhattisgarh Rajpatra (Asadharan) dated 16-4-2004. An Act to provide for the acquisition of right of user in land for laying pipelines for carrying of water, gas and electricity from, one locality to another locality and to construct pipeline for carrying industrial waste and for the words connected /herewith in the State of Chhattisgarh. Be it enacted by the Chhattisgarh Legislature in the Fifty-fifth Year of the Republic of India as follows ;-

Act number

Act 7 of 2004

Year

2004

Enacted on

15-04-2004

In force from

2 April 2004

Jurisdiction

Chhattisgarh State Act

Subjects

Land And Property

Read the full text of CHHATTISGARH UNDERGROUND PIPELINES (ACQUISITION OF RIGHT OF USER IN LAND) ACT, 2004 section by section on LawLens.

Official source: India Code